REGENT COMPUTRONICS PVT. LTD.

P.SIVANANDI Appellant

V/S

RAJEEV KUMAR Respondents

Referred Judgements :-

D.R.CHAUHAN VS. THE VICE-CHANCELLOR (HIMACHAL PRADESH HIGH COURT) [REFERRED TO]
UNION OF INDIA AND OTHERS VS. R.S.SAINI [REFERRED TO]
SHRI SHAILENDRA KUMAR AGNIHOTRI V. UNION OF INDIA AND OTHERS [REFERRED TO]
CHARLES K SKARIA STATE OF KERALA VS. C MATHEW:K U GOPALAKRISHNAN [REFERRED TO]
STATE OF HARYANA VS. P C WADHWA IPS INSPECTOR GENERAL OF POLICE [REFERRED TO]
OWNERS AND PARTIES INTERESTED IN M V "VALI PERO" OWNERS AND PARTIES INTERESTED IN M V "VALI PERO" VS. FERNANDEO LOPEZ:FERNANDEO LOPEZ [REFERRED TO]
UNION OF INDIA VS. N R BANERJEE [REFERRED TO]
STATE OF UTTAR PRADESH VS. YAMUNA SHANKER MISRA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
RAI VIMAL KRISHNA VS. STATE OF BIHAR [REFERRED TO]
P T RAJAN VS. T P M SAHIR [REFERRED TO]
ASHOK LANKA VS. RISHI DIXIT [REFERRED TO]
P V MAHADEVAN VS. M D TAMIL NADU HOUSING BOARD [REFERRED TO]
STATE OF TAMIL NADU VS. R KARUPPIAH INSPECTOR OF POLICE UNDER ORDERS OF SUSPENSION MANAMADURAI CIRCLE SIVAGANGAI DISTRICT [REFERRED TO]
A OBAIDHULLAH VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) THE petitioner in all these petitions challenges the common order of the Cenadministrative Tribunal, Madras Bench in O. A. Nos. 595 to 598 and 7, 1983 (1) SLR 11980 of 2005, dated 5/5/2006, in and by which, the Select List of 1994-1995 as finalised in 1999 for selection and ppointment to Indian Police Service was set aside by the Tribunal insofar as petitioner P. Sivanandi and 6th respondent S. Avudayappan are concerned.

(2.) THE case of the petitioner, as stated in the affidavit, is briefly stated here-under.

(3.) HEARD Mr. N. R. Chandran, Mr. Vijaynarayan, learned Senior Counsels and Mr. L. Chandrakumar, learned counsel for the petitioner; Mr. I. Subramanian, learned Senior Counsel for R-1 in WPs. 15792 to 15795 of 2006; Mr. V. T. Gopalan, learned Additional Solicitor General for Government of India; Mr. R. Muthukumaraswamy, learned Senior Counsel for the Union Public Service Commission; Mr. R. Viduthalai, learned Advocate General for State of Tamil Nadu; and Mr. Sathyanarayanan, learned counsel for R-1 in WP. 15791 of 2006.

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P SIVANANDI Vs. RAJEEV KUMAR

Referred Judgements :-

JUDGEMENT

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